Section 14 in The Orissa Agricultural Produce Markets Rules, 1958
14. Disposal of objections and rejection of nomination.
(1)The Collector or the persons authorised by him under Rule 10 shall then examine the nomination papers and shall decide all objections which may be made at the time to any nomination and may, either on such objection or on his own motion after such summary enquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds :(a)that the candidate, the proposer or the seconder is a person whose name is not registered on the list of voters; or(b)that the nomination has not been made in the manner prescribed under these rules.(2)The Collector or the person authorised as aforesaid shall endorse on each nomination paper his decision accepting or rejecting the same and. If the nomination paper is rejected, shall record in writing a brief statement of his reasons for such rejection. The scrutiny shall be completed on the day fixed in this behalf under Clause (c) of Rule 9 and shall not be adjourned or. any ground.
